Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(a) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (a)"appellate authority." means an appellate authority appointed under sub-section (2) of Section 5 and notified as such in the Official Gazette.
